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State of Uttar Pradesh - Section

Section 4 in U.P. Inspectorate of Government Offices Drivers Service Rules, 1992

4. Cadre of Service.

(1)The strength of the service shall be such as may be determined by the Government from time to time.
(2)The strength of the Service shall, until orders varying the same are passed under sub-rule (1), be as under :
Name of post Number of posts
Permanent Temporary Total
Driver ... 1 1
Provided that -
(a)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation; or
(b)the Governor may create such additional permanent or temporary posts as he may consider proper.